Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Spice Mobility Ltd. Through Mr. B.M. ... vs Commissioner Of Income Tax on 15 July, 2019

Bench: Rohinton Fali Nariman, Surya Kant

     ITEM NO.44                                COURT NO.5               SECTION XI

                                  S U P R E M E C O U R T O F       I N D I A
                                          RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No. 32283/2015

     (Arising out of impugned final judgment and order dated 13-05-2015
     in ITA No. 99/2015 passed by the High Court of Judicature at
     Allahabad)

     SPICE MOBILITY LTD. THROUGH MR. B.M. AGARWAL
     AUTHORIZED SIGNATORY                                                Petitioner(s)

                                                      VERSUS

     COMMISSIONER OF INCOME TAX                                          Respondent(s)

     (FOR FINAL DISPOSAL)

     Date : 15-07-2019 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                            HON'BLE MR. JUSTICE SURYA KANT

     For Petitioner(s)
                                       Mr. Ajay Vohra, Sr. Adv.
                                       Ms. Kavita Jha, AOR
                                       Mr. Aditya Vohra, Adv.

     For Respondent(s)
                                       Mr. Amon Sinha, Sr. Adv.
                                       Mr. Arjun Garg, Adv.
                                       Mr. Devansh Shrivastava, Adv.
                                       Mr. Chakitan Vikram Shekher Papta, Adv.
                                       Mrs. Anil Katiyar, AOR

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Learned counsel appearing on behalf of the respondent wishes to file additional affidavit for bringing the Court up-to-date with the subsequent events.

This may be done within three weeks.

List the matter after three weeks.

Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.07.18 12:27:18 IST Reason:
                             (NIDHI AHUJA)                      (RENU DIWAN)
                           COURT MASTER (SH)                ASSISTANT REGISTRAR